Supreme Court - Daily Orders
Delhi Development Authority vs Manish Uppal on 20 April, 2022
Bench: D.Y. Chandrachud, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Review Petition (Civil) No of 2022
(D No 4837 of 2022)
in
Civil Appeal No 6281 of 2017
Delhi Development Authority ...Petitioner(s)
Versus
Manish Uppal and Ors ...Respondent(s)
Review Petition (Civil) No of 2022
(D No 6083 of 2022)
in
Civil Appeal No 6210 of 2017
Review Petition (Civil) No of 2022
(D No 8810 of 2022)
in
Civil Appeal No 6186 of 2017
ORDER
There is a delay of 1015 and 1037 days in filing the review petitions which has not been satisfactorily explained. The review petitions are, therefore, dismissed on the ground of delay.
…………...…...….......………………........J. [Dr Dhananjaya Y Chandrachud] Signature Not Verified Digitally signed by …..…..…....…........……………….…........J. [L Nageswara Rao] Sanjay Kumar Date: 2022.05.04 17:08:21 IST New Delhi;
Reason:April 20, 2022
-S-
ITEM NO.1001 SECTION XIV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) Diary No(s). 4837/2022 in C.A. No. 6281/2017 DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS MANISH UPPAL & ORS. Respondent(s) (WITH IA No. 23107/2022 - CONDONATION OF DELAY IN FILING) WITH REVIEW PETITION (CIVIL) Diary No(s). 6083/2022 in C.A. No. 6210/2017 (XIV-A) (IA No. 28942/2022 - CONDONATION OF DELAY IN FILING) REVIEW PETITION (CIVIL) Diary No(s). 8810/2022 in C.A. No. 6186/2017 (XIV-A) (IA No. 42207/2022 - CONDONATION OF DELAY IN FILING) Date : 20-04-2022 These petitions were circulated today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE L. NAGESWARA RAO By Circulation UPON perusing papers the Court made the following O R D E R In terms of the signed order, the review petitions are dismissed on the ground of delay.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)